RAJENDRA SINGH MAURAY Vs. DISTRICT MAGISTRATE AND ORS.

JUDGEMENT

(1.) HEARD Mr. H.S. Dhillon, Advocate for the petitioner, Mr. N.P. Sah, learned Standing Counsel for the State/respondents 1 and 5, and Mr. Manav Sharma, Advocate for respondent Nos. 2 to 4.

(2.) BY way of this petition, the petitioner has sought the writ in the nature of mandamus commanding the respondents not to permit any vendor to sell their goods on any illegal market and to direct them to install their shops at the place of the petitioner which is authorized to run the haat market by virtue of the licence grant by the respondent No. 2.

(3.) THE learned Counsel for the petitioner has urged that the petitioner may be given liberty to file representation before the appropriate authority for redressal of his grievance and direction be issued for expeditious disposal of his representation. He also prayed that the writ petition be disposed of today. Prayer is innocuous.